REGENT COMPUTRONICS PVT. LTD.

PARKASH KAUR Appellant

V/S

State of Punjab and Ors. Respondents

Referred Judgements :-

DR. SURINDER KUMAR MISHRA AND OTHERS V. STATE OF HARYANA AND ANOTHER [REFERRED TO]
STATE OF HARYANA AND ANOTHER V. DR. SURINDER KUMAR MISHRA AND OTHERS [REFERRED TO]
SURAJ PRAKASH GUPTA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
UNION OF INDIA VS. LALITA S RAO [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD VS. JAGIWAN RAM [REFERRED TO]
SURENDRA NATH PANDEY VS. UP CO OPERATIVE BANK LTD [REFERRED TO]
STATE OF HARYANA VS. VIJAY SINGH [REFERRED TO]

JUDGEMENT

(1.) CM -9082 -2014.

(2.) FOR the reasons mentioned in the application for early hearing, the same is allowed.

(3.) IN the present writ petition the prayer of the petitioner is for quashing the order dated 20.07.1998 (Annexure P -5) and for direction to finalize the seniority of the petitioner after counting the continuous service and to give the benefit of proficiency step -up after 8 years with all consequential benefits.

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PARKASH KAUR Vs. STATE OF PUNJAB AND ORS.

Referred Judgements :-

JUDGEMENT

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